Facts
The Petitioner, a street vendor claiming to have operated near Pillar No. 86, Nala Ring Road, Dhaula Kuan for over ten years, sought directions for the issuance of a Certificate of Vending (COV)
Source reference: p.2, para 2-3The Petitioner alleged he was excluded from the initial survey conducted by the Delhi Cantonment Board
Source reference: p.2, para 4In support of his claim, he produced challans from 2018 and 2019 (prior to the 2023 survey commencement) and subsequent challans from 2024, asserting that other relevant documents were already submitted with his representations to the authorities
Source reference: p.2, para 6; p.5, para 11The Petitioner further contended that he was being prevented from vending in the absence of a COV
Source reference: p.2, para 7Issues
1. Whether the Petitioner is entitled to be considered for a Certificate of Vending and protection from eviction based on challans issued prior to the statutory survey date.
Source reference: p.2, para 2; p.5, para 122. Whether the Petitioner’s case falls within the protective ambit of the Town Vending Committee’s (TVC) resolutions regarding existing vendors.
Source reference: p.5, para 12-13Law Applied
Resolution of the Town Vending Committee (TVC) dated 15th January 2026, which stipulates that vendors capable of producing at least three challans issued by the Delhi Cantonment Board prior to the survey commencement date (27th October 2023) shall be considered for inclusion in the list of street vendors
Source reference: p.3-4, para 7; p.4-5, para 9The TVC resolution mandates that temporary vending certificate holders shall not be evicted until the finalization of vending zones
Source reference: p.4, para 9Danveer Yadav vs. Delhi Cantonment Board, W.P.(C) 2667/2026, which established the procedure for verifying such vendors’ claims
Source reference: p.2, para 8; p.5, para 13Reasoning
The Court examined the Petitioner’s evidence, noting the existence of two challans dated 2018 and 2019, alongside several 2024 challans
Source reference: p.5, para 11While the TVC resolution requires three pre-survey challans, the Petitioner maintained that additional challans were already in the possession of the Respondents via his prior representations
Source reference: p.2, para 6The Court observed that the Delhi Cantonment Board had already passed a resolution on 15th January 2026 to protect and verify the status of vendors with pre-2023 challans
Source reference: p.5, para 12Linking the facts to the established legal framework in Danveer Yadav, the Court determined that the appropriate remedy was to direct the statutory body (TVC/Cantonment Board) to perform a factual verification of the Petitioner's claims against the criteria fixed by the TVC
Source reference: p.5, para 13Holding
The Court disposed of the petition by directing the TVC/Delhi Cantonment Board to examine the Petitioner's case in light of the 15th January 2026 minutes and the Petitioner's representations
The Board was ordered to communicate its decision to the Petitioner within one month
Source reference: p.5, para 13No immediate injunction was granted, but the Board's own resolution regarding non-eviction of protected vendors was noted as the applicable standard during the verification process
Source reference: p.4, para 9; p.6, para 14Original Court PDF
JitendravsDelhi Cantonment Board And Ors.
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in